Section 11(3) in The Assam Civil Services (Conduct) Rules, 1965
(3)Every Government servant shall report to the prescribed authority every transaction entered into by him either in his own name or in the name of a member of his family in respect of movable property, if the value of such properly exceeds Rs. 1,00,000 in the case of a Government servant holding any Class I or Class II post or Rs. 5000 in the case of a Government servant holding any Class III or Class IV post:Provided that the previous sanction of the prescribed authority shall be obtained if any such transaction is-(i)with a person having no official dealings with Government servant; or(ii)otherwise than through a regular or reputed dealer.
